Happy @ Prashanta vs State Of Odisha
2024 Latest Caselaw 149 Ori

Orissa High Court

Happy @ Prashanta vs State Of Odisha on 3 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               JCRLA No.161 of 2023

              Happy @ Prashanta                       ....       Appellant
              Kumar Sethy



                                          -versus-

              State of Odisha                         ....    Respondent

                                     Mr. P.B. Tripathy
                                     Addl. Standing Counsel

                                      CORAM:
                                 JUSTICE S.K. SAHOO
                                      ORDER

Order No. 03.01.2024

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Ms. Kaberi Mohanty, Advocate is appointed as an advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let the prisoner's petition as well as the copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court record, paper books will be prepared and the matter will be listed for hearing.

( S.K. Sahoo) M.K.Rout Judge // 2 //